RAKESH KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner who is working as a Sub-Inspector (Executive) in the Central Industrial Security Force [CISF] has approached this Court by way of present writ petition filed under Article 226 of the Constitution of India seeking the following relief:-

(2.) We may at the outset note that though the petitioner already stands promoted as Sub Inspector (Executive)/SI during the pendency of the present petition and has sought a number of reliefs in the present petition, his primary grievance is that he ought to have been promoted to the said post w.e.f. 4/9/2018, when persons junior to him in the seniority list of ASI were promoted as SI (Exe.).

(3.) As per the factual matrix emerging from the record, we find that upon an advertisement being issued for recruitment to the post of ASI in the CAPFs in the year 2011, the petitioner applied and based upon the exam conducted by the Staff Selection Commission his name was included in the merit list. Consequently, he was issued an offer of appointment on 21/5/2012 which was on account of his having been earlier involved in a criminal case withdrawn on 13/8/2012 and thereafter cancelled on 13/3/2013.